- (1.) Aggrieved by the continuance of an order of suspension the petitioner has filed the present writ petition inter alia praying for a writ of Mandamus commanding the respondent No.- 3 herein to cancel and rescind the impugned office order, dated March 17, 2004 and to reinstate the petitioner to service and for other ancillary reliefs.
(2.) The petitioner was appointed to the post of W.T.A. by the West Bengal State Minor Irrigation Corporation Ltd., a state government undertaking. While the petitioner was working under the said authority, on the basis of a written complaint, lodged with the Ashok Nagar Police Station which was treated as a First Information Report, the petitioner and five others were arrested in connection with a case under Ss. 363/366/372 and 120 B of the Indian Penal Code. The petitioner was arrested by the police on February 15, 2004. Later he was forwarded to the court of the learned Sub-Divisional Judicial Magistrate, Barasat. The police started investigation and a special case was started against them. On March 16, 2004, the learned Sessions Judge, Special Court, Barasat, released the petitioner on bail.
(3.) On March 17, 2004, the respondent No.- 3 herein issued an office order placing the petitioner under suspension with effect from February 15, 2004 in terms of the Regulation 52 (III) under Chapter X of the West Bengal State Minor Irrigation Corporation Service Regulations 1980 (the Regulations, for short). He was placed under suspension until further orders.;